The SIKKIM ONLINE GAMING(REGULATION) ACT, 2008

SIKKIM
GOVERE{MEN'!T
GAZETTE
,, "'1II 
ES %1,ll,HL ",'." No.322
ffiAfiC6v,-Lr-gglLll! 2008
Gan tok
Shorttitle, 1. (1)
extent and
GOVERNMENT OF SIKKIM
LAW DEPANTMENT
GANGTOK
-fhis Act may be callod the Sikkim Online Gaming
(Regulation) Act, 2008'
Date: 29.07'2008
No: 23/LD/P/2008
NOTiFICATIOhI
The followlng Act passed by the Sikklm Legislative Assembly andhaving receivod the assent ol the Governor
;;;:;";;:,';; "t8 
is hereov pJo'isr-ed'or se'orar rricrmatron:.
rHE srKKrM *r_,i"[fl:x :BX:LArosr) 
Acr, 2008
Al'l
A6T
to orovidelorihe controland regL"llation ot online gamingthrough electronicor non'electronic iormats'
*0. ,,"""'* 
" iu, o'',"i *:::,:l:: li:-i.l#,n[ r,*-'*n ""ar 
or rh€ Repuor,c o'rndia as {o'rows:-
Eell enacted bY the Legislalur
commencement
(2) lt exiends Io ine $hore ot Slkkim'
tet rt 
"r't"rr ""t"" 
'rni" 
iol"" on 
"'"n o*" ut the State Government may' by
notliication in ihe OilicialGazette appoint
Definrtions,.'i.":l:l;:1,."i:lffiT:i::"sffi11""1,|ii""oo,oou'F) 'Acf'mea
(b)
(d)
(e)
(c)
(D
0)
(n)
(o)
(p)
'hppellate Aulhoritf means the State Government orsuch authority as may be
appolnted by the State Government;
"Auihorized Otlicel'means any person or persons appoinied by the State
Government iorthe purpose ofthe Act;
"Online Game6" means allor any games of chance or a combinaiion ofskilland
chance, including but n6t limitedto Poker, Boulette, blackjack or any game,
played with cards, dice or by moans o, any machine oT instrurnentior moneyor
money's worth, as may b€ prescribed irorn time to time;
"Company" means a body corporete, and includes firm ot other associaiion of
individuals dr.r ly con stiiuied and regisiered Lrnderthe provisions ol the
Registration of Cofipanies Act Sikkim1961l
"Government' means the Slate Government oi Slkkim;
"Gross Gaming Yield" means lhe tolal amo!nt of all bets or stskes mad6, and
the price oi allchances sold, less the value oi allwinnjngs and prizes due, in
the course oi the Online Gaming during the period in questlon;
"lnstruments ol Gamlng" means and includes any article used or intend€dto be
used as a subject, and accessory or moans of gaming, any docurnent used or
intended to be used asa rogisteror record orevidonce ofgamlng, the proceeds
of anygaming, and any winnings or prizes in moneyor othelwiso distributed or
intend6d to be distributed in respecl of any gamlng;
"Licence" means alic€nce granted by lho StateGovernment under the provisions
olthe Act iorthe puFose oi tunning Online Gamos and Spods Games, including
ils organizalion, managemenl orpromotion and negotiation orreceipt ol bets;
"Licensee"means any person/company/firm whohas be€n graniod a licence to
lnstall and operaie Onllne Gam€s and Sports Gam6s including installing and
malntaining an Online Gaming server;
"Online Gaming" means any gaming, where any piayeronters or mayenterthe
game orlakes ormay take any step in the game oracqukes or may acquire or
may acquire a chance in any lo{tery, by means of a ielecommunication dovice
including the negotiating or receiving of any bel by means o{ atelecommunicaUon
device;
"Online Gaming Serve/' moans any main frame compuleror sel oi computors,
inslalled or malntained by th6 Licenseo, at a central locallon in the State thal
accepts, processes, stores and validates a loltery, wager/transaction and
oiherwise manages, monitors and controls tho entke systemi
"Online Gaming Webslte" means lhe internet domain
rogistration or UBl, address ofthe Licensee through whioh Online Gaming is
conducted
"Penalll/'means a fine lmposed bythe State Government orany authoriiy for
the br€ach or contravention of any oi the rules mad6 hereunder and on conviction
before a courl oi competent lurisdiction;
"Public Place" includes a place to which the public have or any permitted to
hav€ access,lncluding any internet website), whether on payment or otherwiso;
"Sports Gaming'means games involving theprediciion oithe results ofsporling
evenls and placing a bet on the outcome, in pad or in wholg, ol such sporting
ev6nt:
"State' means the State oi Sikkim.
(f)
(s)
(h)
(k)
o
(m)
(q)
Licencing of 0nllne
Gaming and Sports
Gaming and exemPtlon
under law.
Aoollcation f orLioence
for Online Gaming and
grant or refusal ol
such Licence.
(1 , All Noli'icalio ls o' lnsructions or O-deIs issLeofrom line lo time pela'nr_g
" ;"]} ffi ;;;":':; "iill:* ::::ruJ:".JJ:::l$:J,:::::1ln;erthls Act or to any Online Game play
such Online Gaming webslte(s)'
t2) Noo.tneGa.nesshal be p.ayeo. organiTPo or exhiolted loany pelson at
anv ouo'.c p'ace, excepl Ihrougll LJ'rll_e oam ng weos te) r_'respecl ol_-
ii"i.'ir-"""-.?= it b=*.;o r- accordarce wiI- rhe p'ovrsiors ol tr-'s Acl anc
sL]ch liconce is in torce'
Anv oerso'1 oes:rinq ro obla ',1 a llcence sha'l make a4 apolication i1 wril'_g
; 
"n;"d;;; 
e;;;,-";"'i,in sucF loIm ano n'anne'as rav oe prescribed
On receiol of such apollcato_ tne siale L'ove.'rrnent ray' a'te'ma<i_g stich
I",,"r" "! ii"onr,otrt necessary, by oroer:n w'I;ng' eilher grall tte liconce
or"rii,i.t ro s,u',, rh' t"l* :r'T'j-1::.91:1,"['.J;i"'?l'n,"", ", """"" 
*
Provided that, where ihe Slate Governn
.t"i J,]i""? i. i""i,J" oiiet srat"nenr o'tr'u '"asols'o'sLcn'e'usal'
rl, A ,icence. Jn,ess it is cance'red or 5-"enoel€d sl^all renain l_ force fol
' '",;;;;1;, ;"r"eed ns 5 ve6's as'nav oe speciri€d :n it'
il; nto;;;';i,;;.* ,a-v s'-rIenoer tre;icence bv -olice'n w'li19lo
lhe Toutism DePanlnent'
, l'-r'" #i" "i": "rrrenoer 
or oxpi'y ol a licc,rce snall noi al{ecl a-y 
.
'' #:tt I;;;y,:, il;one o" onifleo to oe oo"e Deiore rne oate o- w''ci ir
ceases to have eliect'
t1) An aoplicanl ior fio I ce'lce shal' pay to the Slate Govellneni sLcn amo-rt
' i. iiJ" G i,"!"ii"o as a,oo'rcation 'ee 1o' rhe g'anl oi the L'ce-ce . .
,,, l.n;',i;"J;;;i;av ro rne srare covernrent at sucn nrervars and rn
*' :-;; ;;".", ;.;;.i'.bed, a tevv' to be .nown as "of ine sar ns 'evv"'
l.*nilno io 
"r"" 
a'nount as may 0e rot'l'ed irofl time to tine' 
.
,g, i"!"r11"i"""-"*, oafio rrre Staie covernment a renewa' lee oi sLch
'"'#o-i"t 
"iv * preic':bed not aterlhar l've yearsf,'on tre daie on
which th€ Licence was specified'
r1t Tne Slate Govo'nrrLerl ray' on aopl'ca o' by t']e Licenseo oIoJ 1s!!tn
' n',ol o-ni"'*-trl" 'i"u*e by aod ng aprescr beo descnpliol ol onlne gar'lng
il:;i;i''"; ;;;;;;;'ilor on"ne saring'ron' rre oescr'oLo's speci{'ed
in the licence.
,r, in. ir.l-u 6lr"rn-"nt may. o- app'calion by tne r;censee o' ol 'ls ow..
'_' 
-"i,i.-r., o, 
".n"el 
any;ondiron soecii'ed in the licence
,o ;;Hi li l,;;"; i,l;u 
"onoil'o'i 
o'" r''unce'nraoe olhe.* se tran
''' 
"^I"Jii""iiln ur,n" Licensee sha'ln01'ave eflect 'ntillhe exp:ralio1ol
;, ::;";;; ;;;"n wnrch not,ce ol t is giver to t,re aoolicant' oI
].i'Itr.. "".""r 1. -.ae un lthe aooearis abanooneo ordetelrrrne0'
,of n" i*"a["",4rv, on ar ap oricario' oy tr"e Licensee transiertEelcence
' to a oerso_ speclfieo'n Ine applcal'on'
(5) Sucn a transier sFarl oe endorsed on tre lice']ce
The Licence shall not be capable oi being assigned in any lorm or in any
mannel,
The State Government may, on application made to it' renew lhe licence
"li"i.i 'l"i^, *1. m. on oavment o' the tee prescrioed iorenewal of a
i"in"" oi t"iust to *new anisuch rrcense witnoLi ass:gning any reaso"s'
.litn" *".":. L- t-" relusa' shal be staled on reco'd
Duration ol Licence,
Variation and
Transler of Llcence.
Assignment oI Licence.
RenewaYrefusal
7.
Marketlng and
promotion.
Powertosuspend or
cance! llcenses.
10. (1) The Lioensee shall, with intimation to th e Slate governmeni, cond uct regu lar
promotional activities,lhcl!dihg reglstraiion bonus, bonus deposlis and lree
play. Forthe purpose oi mlculaling Gross Gamjng yield allsuch prornotional
or free bets or slakes shall be exctuded.
(2) The Llcensee shall, with prior approvalolthe State govemment conduct
tournaments and compeiilions ior its players. Such to!rnament shall be
held eitheronling through the authorized website or at physical tocations
anywhore in the world. The Licensee shat be responsible forobtainingthe
necessary approvals irom the appropriate authorlties at locatlons where
such tournament is to be held.
(3) The Licensee shail, with intimation tothe State etovemment, off6r its ontine
games licensed underlhis Act, to any oth er pe rsonlcom pany th rouoh the
website and branding of such person/bompany. Forihe purposes oi
calc!iating Online Gaming Le!ry, the Gross Gam ng yield oi ihe Licenseo
shall include the Gross Gaming yield ot each such person/company.
11. (1 ) Tho Siale Government may, at any time, after giving the hotder of any
license underth s Acia reasonabte oppodun ity ol being heard, suspefd or
cance the license on any one or mote oi ihe following Oroufds,namely:(i) That thero has beo| a breach of any ol the conditions subject to
which ihe licence was granted.
(il) That the holder of the ljcence has contravened any of the provisions
oi this Act or the rules made ther6 !nder.
(2) Whenevera liconce is suspended orcanc6ll6d, ihe State Government
shall record a briel statemont ol the reasons lor such suspenslon or
cancellation and fumish a copythereolto ihe person whose licenoe has
been suspended or cancelled.
12. Without preludice to the provisions of ihe tast preceding Section, it the ho der
ot any licence underthis Actorany person acting on his behaifhas cornmiited
a breach ol any oi tho conditions oi the licence, he sha on convictron, be
punished with such a fine as rnay bo prescribed.
13. The holder of a License under this Act shall keep accounts retaUng to ontine
gamlng in such manner and submit to the Slate Government or to an officer
authorized by the State Government in this behatf a stat€ment oi accounts in
such iorm and al such lntervals as may be prescribed, Such acco!nts shall in
padicular show the money paid by way oi stakes for every online game and
such other parliculars as may bo prescribed.
14, lf any person liable underthe precoding Sectjon to keep accounts or to
submilstatement oi accounts fails to keep accounts orto submit statement
of accounls as requlred by thal Section or ke6ps accounis or submit
stalemenls olaccounts which are ialse and which ho either (nows orbelloves
io be false ordoos not belioveto be true, he shall, on convction, be punjshed
wilh such fine as may be proscribed.
15. Where an ofllcer authorized by the Stato Government in this behatf ts not
satistied aboutthe correctness or completeness of lhe accounts kept bythe
licenseo or where the licensee fails to submit any statement of accounts as
required bythis Act,lhe said officer shallalter glving a roasonable opporlunity
to the licensee to be heard and aftorlaking jnto account allrel6vant material
which he may have gathered, make the assessment ol the evy payabLe by
the Licensee to the best of his judgment and callupon the icensee by order in
writing to pay the amounl of levyso assessed on orbelore such date as may
be specified in the order.
Penaltyfor
contfaventlon
olconditions
otllcensos.
Llcence holder
to keepaccounls
and submit
the same to
government or
authoalzed oftlcer.
Penalty for fallure to
keep and submil
accountsi
BestJudgment
assesgment ln
cerialn cases.
Oflences bv Companies' '! 7'
Compounding
Penaltt/ lor contravention '16'
ol conditions of llcence
or of rules by Persons
playing Onllne Games
and exhibition ot
condltlonsof lloence
by licensee.
Power to require
productlon ofaccounts
or to inspeot accounts.
18.
,1) lf anv Derso'r, ol_er than tne Licensee $nile playing any online game
' ' ;fi:;;;";l *;bsite licensed u'derthis Acr commrrsa D'each ol
ll,']i:!'".."'i"". "tthe 
icerce as exn'bited'oI oi tne '-'es to be
:"'.;J';;i;; ns su.h gares' ho s,,,ai on corvicrion be pJ-:s" ed
with fine as maY bo Prescribed
{2) Th€ L;cellsee sha' exhlbit aI t'o app'oved websrle' Ihe condillons
s.biect to wh,cn lice_ce is granted to hrn
rll Wnere ar otlence .inde' tn;s Acl nas bee_ cor r lded by a conpany'
" ::::,;...',*",,aIneirmereo'lencewascorrm'hedwasi- cl'a-ge
;;"" -;;;;";;bi"'; tne companv'or the conoucr o'I-e bus'ness
^ll.. .^mn^nv. as wellas t_e conpa^y shall be deeneo to be gJ lty
iii"" oi"-"" "':o ""ut, 
ue rable to Do p'oceedeo againstand pLn shed
accordlngly:
iiori*J'ti.r notni-g 
"onla 
neo in rl'rs sub-seclon sha'l render any
.,-ci oerson'raore toinypurishlreFl orovioeo lnlhis Acl 'he proves
;; t;;;i;;;;;". "o;mitod 
wjho"t his knowreose or thar Le
urlr"[Juriir" oirigunce 10 prevent the commission of such otlence'
r2) Nohvithslanairq an!'ln:ng conlained in such sub_secIion wl"ere a1
'_' on"n"" rno"t r-nia Acl r;s ooen commirieo with Ihe co,lsenl or
Ioiniuunc. proueO tnat the oflenco has been comrnitted with the
IJn"u,,t oi 
"onnir"n"" 
ot, or is attributableio any neglecl on the part
oi. an, oirector, na_age' secretary or otner oflicer shalla so be
i"".lii" o" nrirtv "r 
it'aiotience ind sl-al'be liaolero oo p'oceeded
against and punlshed accordingly
For this Purpose oi ihis Section:
"Directol'in relation lo a tkm means a pariner in thefirm'
(3) All such otfences shallbe hialed in the Court ol Judicial N4agistrate
r1i Th6 Stale Gover'lnerl or any off,cer auihorized by J i_ lhis benaJ
" mav.-e,tier neiore o' aller tl_e:_siilution oi oroceeoi'1gs ior a'ly o'le,1ce
o-;ishab.e urde'this Act or any ru es made lhere _nder' acceol l'om
anv oerson chargod witl_ sucn otience oy way oi co'npos'Iror oi lre
olience s.c't s,rt not excoed,ng do"ole Lhc naximum anou_l o llne
to *ni"n n" i" tiuot" on 
"onvictbn 
ior such olfence' as may be
ouiui.in"o ovtf," st"t" governmenl orthe authorized officor' asthe
case may be.
(2) On oavnenl ol s-c' sum as may be delermineo' ro tur ^er
-' p'iiJ"J" 
"g. 
i".i oe taken agai;sl tns accuseo pe'son in resoecl oi
the same offenco
'l-he Staie Government or any otlicer aLrthorized by ii in this behalf may'
lor the purPoses of this Act,at all reasonalrle times'
t1r reoLile lne 'icensee to produce oetore 't or him accoJnts ol oil_eI
.locumenls oT to f urnlsh anv other rr'olrnatio'l' or
(2) rnspect ihe accounls oi the licensee
19.
ahd search.
20. (1) li shall be lawful lor any pollce officer, Iot below the rank ot Deputy
Superintendent ol Police, authorized the State government in tf s behalf
by generalor specialorder in writing;
(i) to enter, if necessary, by lorce, whether by day or night, or with sucl.r
assistants as he considers necessary, at any premises where he has
reasonable cause to believe ihat any provision ofthis Actorthe rules
made there underare or are being orare likelyto be contravened or a
breach of any of the conditions of the licence is or is lil(e ii to be
conmihed;
(ii) lo search lhe place and the persons whom he may find therein;
(iil) totake inio custody and produce belore a J udicial lt/agisirate altsuch
persons as are concelned or against whom a reasonable complaint
has been made orcrodible lnformation has been received ora
reasonable suspicion exists having been concerned wiih any
conhavention or breach referred in clause (i), and;
(iv) to seize all things found therein which are lntended tobe used orare
reasonably to havo been used in connecUon with contravention or
breach.
(2) All searches under this Section shall be made if accordance with the
provisions oi Code oi Criminal Procedures, 1973.
Ail oif6nces under this Act shall be cognizable and bai able.
No sult, prosecution or other t€gal proceeding shall lie against the State
Govemment or any officeroith6 Govemment orany other person ex6rcising
any powers or disohargingany f!nctions or performing anV duties under
lhis Act lor any,thing in good iaith done or intended to be done under this
Acl or any ru'e or o.dernaoe rhc,e under.
(1) The Stato gov6rnment may, by.otification in the Officiat Gazetle, and
subject to the condition of prevlous appiicatiof, make ru es lor carrying
out the purposes oi this Act.
(2) ln parlicuiarand without prejudice tothe generatity ofthe foregoihg power,
such rules may provide for all or any of the following matters, namelyl
(i) The online casino games and sports games, forthopurpose ofthe
Act and the rules to be observed if playing such garios;
(ii) Ihe iorm and manner oi making application ior the ticence and the
iees to be paid for its grant or renewal and the condilions subject to
which it may be granted;
(iii) The manner of keoping accounls r€lating to Online Games, tho othor
particulars to be shown in the accounts, andthetorm in which and tho
intervals at which they shall be submilted 10 the State Government,
or io lhe authorizod officer:
(iv) The restrictions or cond itlons wlth rogardlothe age orotherconditions
of the persons who rhaybe employed forOnline Gaming, orwho may
be permitted to play online games or otheMlse take part in the
organlzation or exhibilion of such gam6s;
(v) The other restrlctions or condilions wilh regard to the admission ol
ihe participanis and lheiees, if any, to be charged for lhelr ad rn ission;
(vi) The lypes of notcos to be exhibited and the mannor in which they are
to be exhibited of the onlSine gaming website;
(vii) The restrictions or conditlons wilh regard lo the advertisements
perlaining to Online gaming;
Ottences to be
cognizable
and ballable.
Protectlon of sction
taken i good taith.
21.
Pow€t to make tules,
Rutes made shall be laid
before each house of the
State Legi€lature.
lv.i )The reslr,ctiors or co-d:ftons witn regard Io provioing creorl 
'acilrlrest'" 'iri* la"".L" a,ne pan c'pants of on i1e garing and lhe prohio iol
olreo-lation oi pan cipal on by o'oxy rn lhe oniine ga'nesi
t*f n"v Jtn"i""n"t *n,cn is req'r:'ed ro oe or may oe p'escr:bed'
Ewa^, ille made under lhis Act shall be laid as soo,] as n_ay be after iI is
;il;;i;;i; i;r." ol tr-e slate Lesislat'J-e while ri 's i" sess on lor a
t"ilr,",iil 
"itnittv 
*vs wrich may beionpnsed in one session o'rn lwo
:il;5:;l;;;;il. ;no it, b"'o'e u uv 
"*piry 
o' Ihe session i^ wnicl I is
i"i"iJ"it]." t".ti"" i"red:ale y'ol'ow:ng' lire HoJse agreesinnaki-g
.I"]"""ori"",['l '; 
tr'," tJle orthe House ag'ees Ihat Ihe rLle shoJld not be
:l^^;^";;;;', ", ., 
"ec:s;on 
in tne ofiic'al Gazere' lhe rule sharl lro'n
il:".:,:'oi;;:l:.l",o"n ";-"--ir 
no,;ri""oon n"'" 
"rrecl 
o.rlv ln sucr- nodired
to,".ii;;i-no-;.",. "s 
rhe case mav be: so howeve-' tnat 6nv such
,i,jiiti-Lian r; inn"r"url shall oe wilhoul prejuorce to Ine valroiry o' an)"thirg
p,J.r"iVaon. ot o.itted to be done urdeithal rul6'
BY Order,
R.K, FUHKAYASTHA (SSJS)
LR.cum'Secretary
Law OeParlment.
F. No. 16 (82) LD/P/2008
GOVERNMENT
SII(KIM
EXTRAORDINARY
PUBLISHED BY AUTHOBITY
GAZETTE
Gangtok Thu.sday 20tt Auguat, 2009 l{o.309
No. 7,ILD/P/2009
GOVEENMENT OF SIKKIM
LAW OEPAFTMENT
GANGTOK
Date:19.06.2009
. NOTIFICATION
Th€ lo'.0,! 19 Acr passed ov lne Sikhim Lelistarive AssemDty and r-av.-g rsLeived he asss-t
0flho Governoron 4sday of Augusl 2009 is hercby publish€d for gererat intomarion:-
THE SIKKIM ONLINE GAMING (REGULATJON} AMENDMENT ACT, 2OO9
(Act No.7 ot 2009)
AN
ACT
'o af€no ,he s.,1.a orrine Gar'-g .qe!.,a ionj Acr,2oo9 (23 0, 2oo€)
de il enacted by the Lellslature of Sikkim in S xtieth Ysarof th€ Hepublic oi tndta as follows:,
shorrtltla.nd
amendment ot
Secllon 2.
1. (1) This Acl may be called lhe Stkkim On tne caming {Regua|on)
Amendme nt Acl, 2009
' (2) ll shaLlconre inlo lorce at once.
2. ln seclion 2 olthe Sikkifir OnLlne Gamlng (RegulalLon) Act. 2008
(he'einalre' relelled ro cs t_e D incipalacl),-
(a) ln cla!se (e), alter the words and ligue "Hegislration of Companles
Act Sikklm l96l'. IhE words and flgures'or the Companles Acl, 1956
(Cerval Act N o. 1 ol 1 956) as the case ma; be" shall be insenedi
56ctlons.
(b) in ciause (g), atrer rhe words ,,ontine gaming", the words ,,or Spons
Gamlng,, shalt bB jnsertedi
(c) in ctause (k), ior lhe word ,lolery,,, rho words ,,online gaming or .
Sport Gamjnq.shal be substituted: .
(d) ln ctause (r),,orlh€ letrerand word,,a tolery,, ine words ,an ontine
gaming or Spod Gamin0,,shal b€ subsrirured:
(e) atter ctals€ (n), lhe lo owlng ctauso shal be added, nametyi ] ..
'(na) "p esc]beo , neans prescr,Deo oy rL es nsdB L1o€rltisAct.,
3. ln sub-seclon (i)ot secUon S otthep ncjpatAct, torthe words ,,Tou sm
, Deparimeni , lhe words sFinance, Fev6nue and Exoendituf6
oeparimenl'snaI bo substitlted.
4. h sub-section (3) of secliof 10, s6cl,on 13 and sub. s€ction (t) ofsoction
16 of ihe principatAcj, afier the words 4on-tine cames,, the words ,hnd
Sports Gaming,shal ije inserted.
5. h sub-soction (2) ot secjion t7 of the pdncipat Acl, ror lho words,such
sL.rl',s€dion", Ihe \Iods, figure and brackeb "sub-sedjon (1). shalt b6 sLr&t;tLled.
6, ln seclion 29ot Iho pdncipal Act,-
(a) in slb,section (1), lhd words '6nd sublect 10 ih€ condllion o, prevtous
applicalon,.sha be omiiledi
(b) ,1 suo-socrion (2), ir ctau5os (r r, (ivl. (v.), (vii) ard (v.:.), a,rer rns
words"OntineGam€,,and!On-ljne Gaming,whensvetlhsyoccur,
.]he words,'and Sports eaming,sha bs insorted,
Ey Orcter l
R.K. PUFTTAYASTHA (SSJS)
i Ln-cum-SECHETARy
, Law Deparheni
Frre No. tE (A2I LD/pnoog
Amendnenl ol
Sectlon 10,
Secilon l3 and
Soctlon 16.
Amendment ot
Secilon 17.
Sectlon23,
ec.P.a.'aie@,/l@cl'J22dM.2w
'l
SIKKIM
GOVERNMENT GAZETTE
EXTRAORDINARY
PUBLISHED BY AUTHOBITY
Gangtok Monday 23rd January, 2012
No.20/ LD/ P/ 11 Date: 11 101 12012
. NOTIFICATION
The fo lowing Act passed by the Sikkim Legislative Assembly and having received ihe assent oJ
the Governor on 2"d Day a1 Janvaty ' 2012
THE SIKKIM ONLINE GAMTNG (BEGULATION) AMENDMENT ACT' 2011
(ACT NO. 20 oF 2011)
AN
ACT
lurther io amend the Sikkim Oniine Gamlng (Reg!lalion) Acl' 2008 (23 oi 2008)'
BEitenacted byihe LegisLature of Sikklm in ihe Slxiy-second Yearoithe Fepublicoj ndiaas
GOVERNMENT OF SIKKIM
LAW DEPABTMENT
GANGTOK
1. (1) This Act may be caled the Skkirn Online Gamlng (Regulation)
Amendmeni Act. 201 1.
(2) lt shall come lnlo ioTce al once
2. ln the Sikk m Onllne Gaming {Regu alion) Act, 2Oo8 (hereinaiter reierred
to as the prlncipalAcl), in section 2, alter clause (b), the lollowing clause
sha I be inseded, namely:'
"(bb) "Authority" means and includes such body consisting oi such
oiiiciats fotl t;chnlcal as well as admlnisvallve and legal as may be
consiituted by the Siaie Government."
3. I n the principal Acl, after seciion 1 2, lhe follou'ing seclion shalL be ln serted '
namely:-
"12 A. Appeal against order o, the Authorized Officer'
Short title and
Afiendfient ot
section 2.
section 12 A
aftet section 12.
(l ) Any person aggrieved by an order of the author zed ojl cer may preler
an appeal to such ofiicer nol below the rank of Secielary to the State
Governmenl as the Stale Governmenl may by notit cat on appo n1 under
clause (b) o{ section 2.
(2) Subjecl to lhe provsions of sections 4 to I and 12, an appeal shall Lie
from every order ol ihe Aulhorlzed OificerundertheActtolhe Appe late
Authorily appoinled by the Government undel sub _ section (1).
(3) Every such appeal shalbe preierred withn 60 (sixty) days irorn the
daie oi comm!nication oi the older.
(4) The appellant shall have a right to appeal lhroLrgh a collnsel and the
Authorized Olflcer and Department rnay be represented by sLlch ofticer
ot person or a counsel as the Governmenl may appoint,
(5) On the receipt ol any such appeal, the Appel ate Aulho[ily shall glve the
. appellant and respondent a reasonable opportunity ol being heard and
aiter making such nq!iry as lt deems proper, dlspose oi the appeal tor
reason to be tecorded.
(6) The proceedlng beiore the Appellate Authorlly shall be completed wilhin
foLrr monlhs ol its instiiutlon."
lnseftion of 4. ln ihe principal Act, alter secton 12 A, the lolowing secion shall be
section 12 B inserted, namely:-
"12 B. Authority for overseeing online gaming etc.
The Althorily constituted by the Staie Governrneni under claLlse (bb)
oi section 2 shall oversee and regulale the iunctions of gaming
Organizatlons/Cornpanies lnvolved !n on-line games and sports."
R.K. Purkayastha, SSJS
L.B -cum-Secretary,
Law Departmeht.
File No. 16 (82) LOnT-12
S.G.P.G. - 21/ Gazette./ 30 Cps./ 23.01 .2012
GOVEHNMENT
SIKKEIVI
EXTRAO RD iNA B Y
PUBLISHED BY /\UTHORITY
G/\ZETTE
Gangtok Friday 21"'ALrOLrst, 2015 No. 312
GOVEBNI ENT OF SIKKII!]
LAW DEPARTI!]ENT
GANGTOI(
NOTIFICATION
The Io ow ng Act passed by the Sikklm Leg slative Assembty and having r€ceived assent of
theGovernoron6l'dayofAugusl,20l5 s hereby pub lshed for genera information:-
THE SIKKIIII ONLINE GAI!1ING (REGULATION) AIVIENDMENT ACT, 2015
No.05/LDh5
folows::
Shori til e and 1.
Date: 19/08/2Ol5
(Act No. 05 of 2015)
. AN
ACT
to amend the S kk m Oniine Gaming (llegulalron), Acl, 2008
8e rl enacled by lhe Legrslature oJ Sikkinr n rhe Sixiy s,xth '/ear ol th-. FepLbLCoj lf.t,i,LiL,,
2.
3.
(1) This Act may be cal ed lrre S kklm Ontine Gaming (Fegutel (nrl
Amendrnent Ac1, 2015.
\2) l shall come into lorce at once.
ln irre Slkkirn On ine Gam rg (Regulat on) Ac1, 2008 (here nalier refeffed
to as the said Acl), n crai:ie (nr) oi secl.rn 2,
aller the vlords 'lnlernet dcrnarn regislrat on" ard belore the word URL
the words "intranet qamrnct ternl nal'shal be subsiiiuted.
n the sald Act, in Sect on 3, ior the existlng sub-section (2) the lollo,r'/ ng
sub- section sha I be subslltuted, nanely:-
Subslitution ol
cerlain expression
tlrroughout the Act
"(2) Onllne Games and Sporis Games shall be Played organlzed or
exh bited lo any person at any person at a gaming parlor lhrough
inlranet gaming termlnals and which cannol traverse outslde the
geoglaphical bou nciaries ol State ol Sikkim,llr respeclof which licence
is granted in accordance with the provisions o1 thrs Acl and such
Iicence is in force".
n the sald Act, aller the words'lnlernet Website" wherever il occurs the
words 'lniranet" and alier lhe words "OD lne Gaming Websile" wherever
they occur, the words "lnlranet gamlng terminal" and afierihe word "webslte"
wherevertheyoccur,lhliword'termina"shallrespeclveybesubsiluled.
Lakchung Sherpa (SSJS)
LR-cum-Secretary
Law Department, Government of Sikkim
S-G.P.G. - 312/ Ca .6/eazet)eE0 Nos./Dt|21 0A2o15
GOVERNMENT
SIKKIM
EXTRAO R D INARY
PUBLISHED BY ATJTHOBITY
GAZETTE
Gahgtok Wednesday 13'h September, 2017 No.436
'Ihe fo lo',/vlnq Ac1 passed by the S kkim Leg slallve Assembty and having received assent of the
Governor on 8rh Day' oi Seplember, 2017 s hereby pub ished lor genera jnlormalionr-
THE SIKKI[T1 ONLINE GAI\,IING (HEGULATION) AMENDIMENT ACT,2O17
GOVERNI\4ENT OF SlKKIM
LAW DEPABTMENT
GANGTOK
NOTIFICATION
{ACT NO. 16 OF 2017)
AN
ACT
lhe Sikkim Onlne Garnlnq (Feoulation) Acl, 2008
lhe Legislature of Sikkim in the S xty-eighl Year ol the Repub ic oi lndla as
No. 16/LD/17 Dated:13.09.2017
Jagat B. Fai (SSJS)
LR-cum-Secrelary,
Law Deparlmenl.
fLrdher io amend
BE I enacled by
fo lows:-
Shod title,
extent
Section 2
T ) This Ac1 may be called the Slkk m Onlin€ camlng (Regulal on)
Amendmeni Act. 2017.
2) lt extends io ihe whote ot Sikkim
3) lt shall come into force on the date of its pub ication in the Olfcia
GaTelte
2 n the Sikklm Online Gaming (Regulalion) Act, 2008, hereinafler refefied
io as the said Acl, n Seclion 2, after clause (o), the iollowing nevr clause
shal be inserled, namely:-
"(oo)There shal beconslituted a Fundto be called a Specia Deveiopment
Fund where the lees as wi I be rea ised und6r the Act and sha I ba parked
for iis uti izalion nc udlng ulilizalion ,or lhe purpose anci lary or retated to
the objecl of realizalion of lhe fee"
3 ln the sa d Acl, olherwise the Acl, unless otherwlse expressly provlded,
for the words "a tax" and lor lhe words "a levy" wherever they occur,
lhe words "a fee" shall be substituted.
Substiiution of
reference io certain
expression by ceftain
5.G.P.6. . 436/ Cod, 6/Gate ne /t 00 Nas./ Dti 13,09.2017,
THE  SUBSEQUENT AMENDMENTS TO THE SIKKIM ONLINE GAMING (REGULATION) ACT, 2008 (ACT NO. 23 OF 2008) AMENDED AND UPDATED 
UPTO SEPTEMBER, 2017

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